BORA GEETHA REDDY Vs. BORA GURRAMMA

JUDGEMENT

(1.) Defendants 1 to 3 in the suit filed the above revision against the order dtd. 21/7/2022 in I.A.No.206 of 2022 in O.S.No.234 of 2020 on the file of Principal Junior Civil Judge, Bheemunipatnam.

(2.) Plaintiff filed the suit O.S.No.234 of 2020 seeking permanent injunction restraining the defendants from interfering with peaceful possession and enjoyment of the plaint schedule property.

(3.) The case of the plaintiff, in brief, is that plaint schedule property an extent of Ac.0.10 cents in S.No.33/2D of Paradesipalam, Chinagadhili Mandal, Visakhapatnam, was succeeded by plaintiff by way of succession from her husband; that plaintiff has been in possession and enjoyment of the same from 15 years; that husband of plaintiff succeeded to schedule property after death of his father and thus, it is ancestral property of husband of plaintiff; that defendants, neighbors of plaintiff, grabbed the Government land and they have political influence and when they tried to interfere with plaintiff's possession, suit was filed seeking injunction.